CHAKRESWAR KALITA Vs. BIMALA KACHARI

JUDGEMENT

(1.) THIS appeal arises out of an award dated 22. 6. 2001 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No. 125/99 settling the claim of compensation at Rs. 7,75,000/- to be paid by the owner (Appellant herein) of the offending vehicle with interest @ 9% per annum from the date of filing the claim petition.

(2.) BEING aggrieved thereby, the owner has preferred this appeal. The facts of the case in a narrow compass are recapitulated herein below.

(3.) THE husband of the claimant was on his way to Dergaon in a Truck bearing Registration No. AS 14/4343 on 6. 10. 1999. It met with an accident at Bohora Bazar over National Highway 37 in the District of Golaghat, as a result of which, her husband succumbed to the injuries. Thereafter, the claimant filed the claim petition for a compensation of Rs. 4,86,000/ -. The learned Tribunal, after conclusion of the trial, settled the compensation amount as stated above with direction to the appellant owner to pay the same.